LexThe Bihar State Minorities Commission Amendment ACT 2024
Bihar · state statute
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ǐब हार गजट
असाधारण अंक
ǐबहार सरकार Ʈारा Ĥकािशत
24 फाã गुन 1945 ( श 0 )
( सं0 पटना 2 5 3 ) पटना , वृहè पितवार , 14 माच[ 202 4
fof/k foHkkx
————
vf/lwpuk
14 ekpZ 2024
laŒ ,yŒthŒ&01&0 2 @2024&1989 @ystA — fcgkj fo/kku eaMy }kjk ;Fkkikf jr fuEufy f[kr vf/kfu;e] ftlij ekuuh;
jkT;iky fnukad 14 ekpZ] 2024 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns’k ls]
T;ksfrLo:i JhokLro ]
ljdkj ds lfpo ¼izŒ½ A
2 ǐबहार गजट ( असाधारण ) 14 माच[ 2024
¼fcgkj vf/kfu;e 06 ]2024½
fcgkj j kT; vYila[;d vk;ksx ¼la'kks/ku½ vf/kfu;e ] 2024
fcgkj jkT; vYila[;d vk;ksx vf/kfu;e] 1991 ¼fcgkj vf/kfu;e 7]1991 ½ dks la'kksf/kr djus ds fy,
vf/kfu;e A
Hkkjr ds lafo/kku ds rgr vYila[;dksa ds vf/kdkjksa dh j{kk djus vkSj ,sls vf/kdkjksa ls lacaf/kr uhfr;ksa
,oa dk;ZØeksa ds dk;kZUo;u ds fy, fcgkj jkT; esa fcgkj jkT; vYila[;d vk;ksx vf/kfu;e] 1991 vfLrRo esa gS]
tcfd ekStwnk vf/kfu;e esa ljdkj }kjk vYila[;dksa dks /kkfeZd vkSj Hkk"kk;h vYila[;dksa ds :i esa
ifjHkkf"kr fd;k gS ,oa ekU;rk iznku dh x;h gSA
tcfd fcgkj jkT; esa eq[; :i ls eqfLye vYila[;d ds vfrfjDr vU; vYila[;d leqnk; tSls&
blkbZ] ckS)] tSu] fl[k vkSj dqN vU; vYila[;d leqnk; Hkh fcgkj esa fuokl djrs gSa] tks fcgkj tkfr vk/kkfjr
x.kuk 2022&23 esa izfrosfnr gSaA
tcfd vuqHko ls ;g izrhr gksrk gS fd /kkfeZd ,oa Hkk"kk;h vYila[;dksa ds dbZ fo"k;ksa dks izHkkoh <a+x ls
ifjHkkf"kr ugha fd;k x;k gSA
tcfd lHkh vYila[;dksa] /kkfeZd ,oa Hkk"kk;h lacaf/kr eqíksa@fo"k; dks csgrj <+ax ls ifjHkkf"kr djus ds
fy, fcgkj jkT; vYila[;d vk;ksx dks iquZO;ofLFkr ,oa i quxZfBr djus dh vko';drk eglwl dh x;h gSA
vr,o Hkkjr x.kjkT; ds 75osa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk ;g fuEufyf[kr :i esa vf/kfu;fer
gks %&
1 - laf{kIr uke] foLrkj ,oa izkjaHk%&
¼ 1 ½ ;g vf/kfu;e fcgkj jkT; vYila[; d vk;ksx ¼la'kks/ku½ vf/kfu;e] 2024 dgk tk ldsxkA
¼ 2 ½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼ 3 ½ ;g vf/kfu;e fcgkj xtV esas izdk'ku dh frfFk ls rqjar ykxw gksxkA
2 - fcgkj vf/kfu;e 7]1991 dh /kkjk 4 esa la'kks/kuA& mDr vf/kfu;e dh /kkjk 4 dh mi/kkjk
¼2½ ds ckn fuEufyf[kr mi/kkjk ¼3½ bl la'kks/ku vf/kfu;e ds izHkkoh gksus ds frfFk ls tksM+h tk;sxh %&
¼3½¼ i ½ orZeku esa izHkkoh vf/kfu;e dh /kkjk ¼4½ ds rgr xfBr vk;ksx fo?kfVr gks tk;sxkA
¼ ii ½ bl vf/kfu;e dh /kkjk ¼4½ ds vUrxZr xfBr vk;ksx ds fo?kfVr gksus ds mijkUr jkT;
ljdkj vk;ksx ds nSfud dk;Z&dyki gsrq ,d iz'kkld fu;qDr djsxh tks ljdkj ds
lfpo ls vU;wu Lrj dk gksxkA
¼ iii ½ jkT; ljdkj iz'kkld dks vf/klwpuk@ladYi@ijke'kZ fuxZr dj ldsxh ,oa iz'kkld
ij jkT; ljdkj }kjk fuxZr funsZ'k@ladYi@ijke'kZ ck/;dkjh gksxkA
3 - fcgkj vf/kf u;e 7] 1991 dh /kkjk 5 esa la'kks/kuA& mDr vf/kfu;e dh /kkjk& 5 esa fuEufyf[kr
mi&/kkjk ¼x½ tksMh tk;sxh%&
¼x½ vf/kfu;e dh /kkjk 5 esa vk;ksx ds fu/kkZfjr dk;Zdky ds ckotwn] jkT; ljdkj ds
ikl fdlh Hkh le; vk;ksx dks Hkax djus dh 'kfDr gksxh ;fn og larq "V gS fd fo?kVu
c`gn lkoZtfud fgr esa gS] ftlls vk;ksx ds dk;Zdyki dks vf/kfu;e ds y{; ,oa mís';
ds vuq:i lqpk: cuk;k tk lds ,oa fcgkj ds lHkh /kkfeZd ,oa Hkk"kk;h vYila[;d
fuoklh ds vf/kdkj ,oa dY;k.k dks çksRlkfgr fd;k tk ldsA
4 - fcgkj vf/kfu;e 7] 1991 es /kkjk 19 dk tksMukA &mDr vf/kfu;e dh /kkjk 18 ds ckn fuEufyf[kr
ubZ /kkjk 19 tksMh tk;sxh %&
19 ¼ i ½ varj dky ds nkSjku fd;s tkus okys mik;& vk;ksx ds fo?kVu ds mijkUr jkT; ljdkj
ik¡p lnL;h; fo'ks"kK lfefr dk xBu djsxh tks fcgkj tkfr vk/kkfjr x.k uk 2022&23 esa
,df=r ,oa fo'ysf"kr vk¡dM+ksa dk v/;;u dj vYila[;dksa dh igpku djrs gq, ,d
foLr`r izfrosnu foHkkx dks lefiZr djsxhA foHkkx mDr izfrosnu rS;kj djus esa fofHké
/kkfeZd ,oa Hkk"kk;h vYila[;d leqnk; ds yksxksa dks ukfer dj ldrk gSA
¼ ii ½ v/;;u i wjk gksus ij jkT; ljdkj lHkh /kkfeZd ,oa Hkk"kk;h vYila[;dksa ds lacaf/kr
eqíksa@fo"k;ksa dks lesfdr :i ls ifjHkkf"kr djus gsrq uhfr;k¡ cuk;sxhA
¼ iii ½ mi /kkjk& ¼ i ½ vkSj ¼ ii ½ esa mYysf[kr dk;Z dks vf/kdre ,d ekg esa iwjk fd;k tk;sxkA
¼ iv ½ mi;qZDr mi&/kkj k& ¼ iii ½ esa fufgr ,d ekg ds izko/kku ds iwjk gksus ij jkT; ljdkj
vf/kfu;e dh /kkjk& 4 ds rgr vk;ksx ds fo?kVu ls vf/kdre nks ekg ds Hkhrj bldk
dk xBu djsxhA
T;ksfrLo:i JhokLro ]
ljdkj ds lfpo ¼izŒ½ A
3 ǐबहार गजट ( असाधारण ) 14 माच[ 2024
14 ekpZ 2024
laŒ ,yŒthŒ&01&02@2024&19 90 @ystA — fcgkj fo/k ku eaMy }kjk ;Fkkikfjr vkSj ekuuh; jkT;iky }kj k fnukad
14 ekpZ] 2024 dks vuqer fcgkj jkT; vYila[;d vk;ksx ¼la'kks/ku½ vf/kfu;e] 2024 dk fuEufyf[kr vaxzsth vuqokn
fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds v uqPNsn&348 ds [kaM ¼3½ ds v/khu mDr
vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns’k ls]
T;ksfrLo:i JhokLro ]
ljdkj ds lfpo ¼izŒ½ A
[Bihar Act 06 , 2024]
The Bihar State MINIORITIES COMMISSION (Amendment) Act , 2024
A N
Act
to amend the Bihar State Minorities Act , 1991
(Bihar Act, 7, 1991 )
Whereas, with a view to protect rights of minorities conferred under the Constitution
of India and for implementation of policies and programmes relating to such rights, in the
State of Bi har, an enactment known as Bihar State Minorities Commission Act, 1991 is in
existence.
Whereas, in the existing Act, minorities have been defined to mean religious and
linguistic minorities, who have been so recognized by the Government.
Whereas, in the S tate of Bihar apart from pre - dominant Muslim Minority, there are
other minorities such as Christian, Baudh, Jain, Sikh and some other minorities also reside
in Bihar, Which is reported in the Bihar Caste based survey 2022 - 23.
Whereas, experience has proved that many of religious and linguistic minority's
issues have not been addressed effectively.
Whereas, it is felt imperative to re - organize and re - structure Bihar State Minorities
Commission to address the issues relating to all minorities, religious and l inguistic, in a
holistic manner.
Now, therefore, the legislature of State of Bihar enacts the following Act, in 75 th
year of republic as follows: -
1. Short title, extent and commencement. -
(1) This Act may be called Bihar State Minorities Commission (Amendment) Act,
2024.
(2) This Act shall extend to the whole State of Bihar.
(3) This Act shall come into force immediately on publication in Bihar gazette.
2. Amendment in section 4 of Bihar Act 7, 1991. - After Sub - section (2) in
Section 4 following Sub - section (3) shall be added with effect from the date this
Amendment Act comes into force.
(3) (i) The Commission constituted in exercise of power under Section 4 of the existing Act
shall stand dissolved.
(ii) On dissolution of the Commis sion constituted under Section 4, the State
Government shall appoint Administrator who shall be an officer not below the
rank of Secretary to the Government, for discharge of day to day functions of the
Commission.
(iii) The State Government may issue dir ection by Notifications/ Resolutions/
Advisory to the Administrator who shall be bound by such direction/ resolution/
advisory issued by the State Government.
3. Amendment in section 5 of Bihar Act 7, 1991. - Sub Section 'c' shall be
added in the sect ion '5' of the said Act : -
4 ǐबहार गजट ( असाधारण ) 14 माच[ 2024
(c) Notwithstanding, tenure prescribed in the section 5, of the Act, the State
Government shall have the power to dissolve the commission anytime if it is
satisfied that dissolution is in the larger public interest to make the f unctioning of
the commission consistent with the aims and object of the Act and in furtherance
of rights and welfare of all religious and linguistic minority habitant of State of
Bihar.
4. Addition of section 19 in Bihar Act 7, 1991. - A new sect ion 19 shall be added
after section 18 of the said act: -
19 (i) Measures to be taken during interregnum: After dissolution of the Commission, the
State Government shall constitute a committee of experts comprising of five members to
study and make reco mmendations to the Department of Minorities Welfare regarding
identifying minorities based on data collected and analyzed in the Bihar Caste based survey,
2022 - 23 and to submit a comprehensive report to the department. For the purpose of
preparation of rep ort the department may nominate people from different religious and
linguistic minorities.
(ii) On completion of the study, the State Government will frame policies for holistically
addressing the issues in relation to all religious and linguis tic minorities.
(iii) Above exercise contained in Sub - section (i) and (ii) shall be completed within a
maximum period of one month.
(iv) On completion of one month as provided in Sub - section (iii) above, the State
Government shall constitute a Commission under Section 4 of the existing Act within a
maximum period of two months from its dissolution.
Jyotiswaroop Srivastava ,
I/C Secretary to the Government of Bihar. ,
————
अधी¢क , सिचवालय मुġणालय,
ǐबहार , पटना Ʈारा Ĥकािशत एवं मुǐġत।
ǐबहार गजट ( असाधारण ) 2 5 3 - 571 + 40 0 - डी 0 टȣ 0 पी 0
Website: http://egazette.bih.nic. in